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[Cites 0, Cited by 0] [Section 188(1)] [Section 188] [Entire Act]

State of Kerala - Subsection

Section 188(1)(e) in Kerala Panchayat Raj Act, 1994

(e)record in writing for the consideration of [any Panchayat] [Substituted by Act 7 of 1995.] any observation in regard to the proceedings or duties of the Panchayat; and